BIJAN SAHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The accused is prosecuted for committing offence under Sections 7 and 16 of the P.F.A Act for selling sub-standard Beson (a kind of pulses flour). The Food Inspector conducted raid, purchased sample and complied with the requirements of law at the time of seizure. Later on, one of the samples was sent to the Laboratory. The report of the Laboratory disclosed that the pulse flour seized is not conforming to the standard quality and not fit for human consumption. The copy of the report was sent by registered post to the accused-petitioner. Later on, prosecution is launched. The trial Court convicted the accused and sentenced to S.I. for six months with fine. The Sessions Court confirmed the sentence. Hence, this revision.

(2.) The relevant portion in the judgment of the trial Court is extracted herein below:

(3.) In the said observations, it becomes explicit that the report was sent to the accused-petitioner by registered post.